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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1) in The Ammonium Nitrate Rules, 2012

(1)The applicant desiring to obtain a licence from the Chief Controller or Controller shall apply to the District Authority with set of drawings approved under sub-rule (3) of rule 30 for issue of a certificate to the effect that there is no objection to the applicant receiving licence for the site proposed.